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[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(7)(ii) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(ii)Suppression of facts regarding knowledge/being witness to a cognizable offence by Security Guards, Supervisors and the private security agency will be ground for initiating criminal action apart from cancellation of licence.